RAMA SAHDEV Vs. UNITECH RELIABLE PROJECTS PVT LTD

JUDGEMENT

(1.) The complainant Rama Sahdev booked a residential apartment with the opposite party in a project, namely, 'Verve' which the said opposite party was to develop in Greater Noida. Fat No.303 in Tower-6 of the aforesaid project admeasuring 1588 Sq.ft. was allotted to her. The booking was made by her on 4.12.2006 and the Buyers Agreement between the parties was executed on 14.3.2007. The possession was to be delivered to her within 36 months from the date of the Buyers Agreement, i.e., 14.3.2010. Her grievance is that though she has already paid Rs.54,73,369/- to the opposite party, the possession has not been offered to her. She is, therefore, this Commission seeking refund of the amount paid by her to the opposite party along with compensation in the form of interest. The aggregate of the principal amount paid by the complainant and compensation claimed by her by way of interest comes to more than Rs.1 crore.

(2.) The compliant has been resisted by the opposite party on the same grounds which this Commission today itself rejected in CC No.479 of 2015 Alka Agrawal Vs. Unitech Reliable Projects Pvt. Ltd. and connected matters.

(3.) Vide order dated 27.7.2016, this Commission directed as under: